K.M.Muhammedali vs S.Venkatesapathy Ias
2021 Latest Caselaw 15101 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                   CON.CASE(C) NO. 911 OF 2021
 JUDGMENT IN WP(C) 1765/2021 OF HIGH COURT OF KERALA, ERNAKULAM
                          DATED 2.3.2021
                             ---------
PETITIONER :-

             K.M.MUHAMMEDALI, AGED 60 YEARS
             S/O.MUHAMMED KUNJU,(OPERATOR, WATER WORKS SUB
             DIVISION, KERALA WATER AUTHORITY, PALLIMUKKU,
             RETIRED ON 31.05.2016), RESIDING AT KIZHAKKEVEETTIL,
             EDAVANAKKAD (PO), ERNAKULAM DISTRICT, PIN-682 502.

             BY ADV K.P.RAJEEVAN



RESPONDENT :-

             SRI.S.VENKATESAPATHY IAS
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             MANAGING DIRECTOR, KERALA WATER AUTHORITY,
             JALABHAVAN, THIRUVANANTHAPURAM, PIN-695 033.

             BY ADV. SMT.MARY BENJEMIN, SC




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 911 OF 2021

                                 -: 2 :-


                              JUDGMENT

Dated this the 16th day of July, 2021

It is submitted by the learned counsel for the petitioner that the

representation which was directed to be considered had been

considered and declined by the respondent. Therefore, with liberty to

the petitioner to challenge the order, this Contempt of Court Case is

closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/20.7.2021 CON.CASE(C) NO. 911 OF 2021

APPENDIX

PETITIONER'S ANNEXURES :-

ANNEXURE A1 : CERTIFIED COPY OF THE JUDGMENT IN W.P.(C)No.1765

OF 2021 DATED 02.03.2021.

//TRUE COPY//

P.A. TO JUDGE